Karnataka High Court
Sri R Basavaraju vs The United India Insurance Co Ltd on 25 September, 2008
Author: Ravi Malimath
Bench: Ravi Malimath
IN THE HIGH COURT OF KARNATAKA
' DATED THIS 'rm: 25TH DAY013'S§;PrEMi3E1{,:260$".
BEP'OI"-2 E__ a
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TUMKUR 'I:>IStr1v2:r:3r. APPELLANT
(S;;{: Sri: V.B.V'SIDD_ARAMAIAH, ADVGCATE)
" = i *:?I{S1:1iri:?r£:D INDIA INSURANCE
(:SM;3?ANY LIMITED,
,DmS1oNAL OFFICE, (170900), NO. :2
ROAD, NAMAKI<.A.L- 637001.
v TAMIL NADU.
* REPRESENTED BY ITS
DIVISIONAL MANAGER ... RESPONDENT'
(Sy Sari : U ABDUL KHADER, ADVOCATE') B74" W
3. I have heard the learned eonnsei the and the ieamed counsel ibr e;e3}espq:geent;Ai,i_i _
4. The mam: ofiicer»i'P.asgv.2 has s;a::eci.l1:,ha: due no' the injuriee the physical disability of 20% has sustained the fouowmg mmesee ;_
1. i and wedge compression No.4 ve11:ebra';,_ " , V .A "en::ie1"gone treatment in the hospital fer a period .15 'has stated in his evidence that his saiaiy g was Rs.'?,463/--. In View of the injuries x V' ~isi1is'tairied by him he was eompeiied to take leave for 74 The Tribunai ganted a sum of Rs.10,00{)/- '"'.W't:ewards pain and suffering, a sum of Rs.10,87I/- tewards medical expenses, and a sum of Rs.18,65'i"/« fly' towards loss of income. A sum of Rs.8--;Q:DOf;:
convevance and attendant's_:ef1-are es ea-1 "xof 7. Rs.'7,0()0/-- towards loss of e«:gor1'y~e I;dL frustration, etc. Ad1nitte€»Ii§$"*~t1f1e as a Head Cook at--- .§3.C.1»i;"'fio;=£e},._A(3fr§Z1{ka1iehaHi, and was drawing a in View of the take leave for a period of has not been paid any
4. ."I'he""~.injL:IfiCsA'=aré tenderness of the right hip, te;ijE:2erness. of iefti"'ifertebra and as per the x~ray report ' 'jhas ajso sustained fracture of anterior rfieoge o1"'_ee~1irpression. On the basis of the salary being '*.,a S1i1}}_ 3Of Rs.'7,-463/-- per month and he being V":V'.e'3nfii;ensated for 74 days, the loss sustained by him.
__w§oL11d amount to Rs.}8_.408.73p/--. Accordingly, the appeliant is entitled for the said amount. The 'I"ribu.na1 awarded a sum of Rs.1(),0{}(}f~ towards pain and %N,....